Section 12 in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
12. Appeal.
(1)Any person aggrieved by the decision of the Authority rejecting any application for the grant of certificate of registration under section 10 or cancelling or suspending any certificate of registration under section 11 of the Act may, within thirty days from the date of receipt of the decision, prefer an appeal before the State Government in the prescribed manner and the decision of the State Government on such appeal shall be final.(2)If, no appeal against the decision of the Authority has been preferred under sub-section (1) or if the appeal so preferred has been rejected by the State Government, the copy of the decision of the Authority and also a copy of the decision of the State Government, if any, shall be forwarded by the Authority to the Punjab Medical Council established under section 5 of the Punjab Medical Registration Act, 1916 for taking suitable action against the Medical practitioner running the genetic clinics, genetic laboratories or genetic counselling centres in respect of which such decisions have been taken.
